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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2)(c) in The Homoeopathy Central Council Act, 1973

(c)shall be entitled to sign or authenticate a medical or fitness certificate or any other certificate required by any law to be signed or authenticated by a duly qualified medical practitioner ;